EMPLOYERS IN RELATION TO THE MANAGEMENT OF NICHITPUR COLLIERY UNDER SIJUA AREA OF B.C.C.L., DHANBAD Vs. THEIR WORKMEN BEING REPRESENTED BY THE VICE PRESIDENT, RASHTRIYA COLLIERY MAZDOOR SANGH, DHANBAD
LAWS(JHAR)-2011-6-90
HIGH COURT OF JHARKHAND
Decided on
June 28,2011
Employers In Relation To The Management Of Nichitpur Colliery Under Sijua Area Of B.C.C.L., Dhanbad
Appellant
VERSUS
Their Workmen Being Represented By The Vice President, Rashtriya Colliery Mazdoor Sangh, Dhanbad
Respondents
JUDGEMENT
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(1.) By Court.--Heard learned counsel for the parties on the application for condonation of delay. There is delay of 70 days in filing the instant appeal.
(2.) After hearing learned counsel for the parties, the delay in filing the appeal is condoned.
(3.) At the request of learned counsel for the parties, heard on merits.;
(2.) After hearing learned counsel for the parties, the delay in filing the appeal is condoned.
(3.) At the request of learned counsel for the parties, heard on merits.;
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